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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Manipur - Subsection

Section 25(2)(d) in Manipur Ropeways Act, 2015

(d)part thereof, and thereupon the promoter shall sell the same upon the terms specified in the licence, or if the terms were not specified in the licence, then upon the terms of receiving the then value of the Ropeway, shall be deemed to be twenty-five times the amount of the average yearly net earnings derived by the promoter from the Ropeway or part thereof, during the three years immediately preceding the date of sale: